Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8A] [Entire Act] State of Bihar - Subsection Section 8A(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 (1)The Assistant Consolidation Officer or the Consolidation Officer may, either on an application or of their own motion, partition joint holdings.
